Himachal Pradesh High Court
Jatinder Pal Dutt vs . State Of H.P. on 21 October, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Jatinder Pal Dutt vs. State of H.P. .
CWP No. 2406/202221.10.2022 Present: Mr. Bhuvnesh Sharma & Mr. Ramakant Sharma, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Mukul Sood, Advocate, for respondents No.4 & 5.
Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for respondents No.6 & 7. r CMP No. 10858/2022 Since proposed respondent No.7 is not only a proper party, but also a necessary party for adjudication of the writ petition, therefore, it is impleaded as such. The application stands disposed of.
CWP No. 2406/2022Respondents No. 1 to 3 and newly added respondent are directed to file their reply within three weeks.
List on 11.11.2022. In the meanwhile, let a joint meeting of the petitioner and representatives of the respondent-trust be held under the chairmanship of the Chairman of the Temple Trust so as to resolve all pending issues.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.10.2022 (pankaj) ::: Downloaded on - 22/10/2022 20:03:34 :::CIS